STATE OF MAHARASHTRA Vs. VASUDEO LILADHAR BHIRUD

JUDGEMENT

(1.) Heard learned Advocate Mr. Dedhia, for the Appellant-State and learned Advocate Mr. Rohan Nahar for the Respondent-Accused.

(2.) The correctness of the judgment delivered by the Special Court, Sindhudurg on 27/12/2011 is under challenge. The Respondent was acquitted for the offence punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act.

(3.) The learned trial Judge acquitted the Respondent mainly on following grounds :-